Section 21(3) in The Orissa Water Supply and Sewerage Board Act, 1991
(3)Where any doubt or dispute arises as to whether any property or assets has vested in the Board under Sub-section (1) or any rights, liabilities or obligations have become the rights, liabilities or obligations of the Board under, this Section, such doubt and dispute shall be referred to the State Government, whose decision shall be final and binding on the Board and the local, body concerned.
